Section 17(4) in The M.P. Standards of Weights and Measures (Enforcement) Rules, 1989
(4)[ Full fee shall be payable for re-stamping any weight or measure held in stock with manufacturer or dealer within the period specified in Rule 14 from the date on which it was last stamped, provided that the original stamp was not obliterated under sub-section (3) of Section 28 of the Act.] [[Substituted by M.P. Notification No. F-13-45-99-XXIX-2, dated 17-3-2005. Prior to substitution it was as under:-'(4) In computing the time when the re-verification of any weight or measure sold by manufacturer or dealer shall become due, the period during which such weight or measures remains unsold, shall be excluded.']]
